- (1.) Initially this petition was filed by petitioner Jeeta Ram, who, during the pendency of the petition, has expired on 18.11.2008. Vide separate order of the even date, his legal representatives have been brought on record.
(2.) The petitioner had filed this petition for issuing direction to the respondents to release his retiral benefits which were allegedly withheld without any justification. Petitioner Jeeta Ram retired from the services of respondent-Nigam on 31.1.2003 on attaining the age of superannuation. After his retirement, the petitioner was released the pension on the minimum of the pay scale on the basis of his last pay drawn. However, the other retiral benefits were withheld.
(3.) In the written statement filed by the respondents, it has been stated that the petitioner did not pursue the matter of regularization of his suspension period and due to this laxity on his part, he could not be granted full pension. He was granted minimum pension, but because of non-production of No Demand Certificate, the service benefits and arrears of pension were not released.;